Uco Bank And Anr vs Raj Kumar
2022 Latest Caselaw 14183 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

108                                              RA-LP-19--2022
                                                 in LPA-488-2018
                                                 Decided on : 11.11.2022

UCO Bank and another

                                                      ......Appellant (s)
                                     Versus
Raj Kumar

                                          ......Review applicant/Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
        HON'BLE MR.JUSTICE VIKAS SURI

Present:      Review applicant/respondent in person.


                *****
G.S. Sandhawalia, J. (Oral)

Review of order dated 10.08.2022 is prayed for, whereby judgments relied upon in the order under review are sought to be distinguished on the ground that they are not applicable and, thus, the matter is sought to be re-argued.

We are of the considered opinion that the said exercise cannot be permitted while deciding the review application as there is no error apparent on the face of the record, which would warrant a re-look by us on the order, which was passed.

Resultantly, no case is made out for reviewing the order dated 10.08.2022. Review application stands dismissed.

                                                 (G.S. SANDHAWALIA)
                                                         JUDGE



                                                      (VIKAS SURI)
11.11.2022                                                JUDGE
Naveen


      Whether speaking/reasoned :                       Yes/No
      Whether Reportable :                              Yes/No

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